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[Cites 0, Cited by 0] [Section 67(3)] [Section 67] [Entire Act]

Bombay Presidency - Subsection

Section 67(3)(c) in The Bombay Provincial Municipal Corporations Act, 1949

(c)in any emergency, take such immediate action for the service of safety of the public or the protection of the property of the Corporation as the emergency shall appear to him to justify or to require notwithstanding that such action cannot be taken under this Act without the sanction, approval or authority of some other municipal authority or of the [State] Government: